V G PANNEERDAS Vs. G VASANTHA KUMAR

JUDGEMENT

(1.) THE Civil Miscellaneous Appeals are filed by the Insurance Company against the fair and decreetal order dated 22.2.1999 made in MCOP Nos.1868/96 and 1869/96 on the file of the III Small Causes Judge (MACT), Chennai.

(2.) BACKGROUND facts in a nutshell are as follows: -

(3.) LEARNED counsel appearing for the respondents / claimants submitted that the Tribunal had considered all the materials and evidence available on record and came to the correct conclusion and awarded a just, fair and reasonable compensation in both these appeals. It is therefore, submitted that the common order passed by the Tribunal is in accordance with law and the same has to be confirmed.